Section 21(4) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(4)A member of the Academic Council shall cease to be a member thereof if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] or a member of faculty accepts full-time appointment in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or if he fails to attend three consecutive meetings of the Academic Council without the leave of the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council.
